SPECIAL LAND ACQUISITION OFFICER Vs. LAXMANBABU GAYAKWAD

JUDGEMENT

(1.) THIS appeal arises out of an order passed by a learned single judge of this Court in W. P. Nos. 21684-216977 2001 arid 37510-37514/2000, dated 29-11-2001. By the impugned order, the learned single Judge has quashed the order passed by the Special Land Acquisition Officer under section 28-A of the Land Acquisition Act, 1894 (hereinafter for the sake of brevity referred to as 'act') and further, has directed the Special Land Acquisition Officer to reconsider the application filed by the petitioners under Section 28-A of the Act afresh and to pass appropriate orders in accordance with law.

(2.) RESPONDENTS in the writ petitions, being aggrieved by the aforesaid order of the learned single Judge are before us in this appeal.

(3.) THERE is a delay of nearly 572 days in filing the appeal. Keeping in view the question of law involved in this appeal, the delay in filling the appeal is condoned and accordingly, the appeal is heard on merits.